Section 16(2)(a) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

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State of Maharashtra - Subsection

Section 16(2)(a) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(a)by prohibiting the entry therein, except in accordance with the conditions prescribed with the concurrence of the persons, if any, in charge of the said monument or part, thereof, and connected with any religious practice or observances in relation thereto, of any person not entitled so to enter by the religious usages of the community by which the monument or part thereof is used, or

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State of Maharashtra - Subsection

Section 16(2)(a) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960